Punjab-Haryana High Court

Narinder Singh vs Central Bank Of India And Others on 6 May, 2024

Bench: G.S. Sandhawalia, Vikas Bahl

                                  Neutral Citation No:=2024:PHHC:061872-DB




               Neutral Citation No. 2024:

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

(105)                                                   LPA-2009-2023 (O&M)
                                                        Decided on : 06.05.2024

Narinder Singh

                                                                       ......Appellant(s)
                                               Versus

Central Bank of India & others                                       ......Respondent(s)


CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA,
        ACTING CHIEF JUSTICE
        HON'BLE MR.JUSTICE VIKAS BAHL


Present:      Mr.Neeraj Yadav, Advocate, for the appellant(s).

                              *****

G.S. Sandhawalia, Acting Chief Justice (Oral)

1. Counsel, at the outset, does not press the present appeal.

2. Accordingly, the present appeal stands dismissed as not pressed,

also on account of the fact that the same is barred by 297 days, filed against

the judgment of the Learned Single Judge dated 10.01.2023 passed in CWP-

22158-2017. Consequently, the application for condonation of delay of 297

days in filing the appeal also stands dismissed.

(G.S. SANDHAWALIA) ACTING CHIEF JUSTICE

(VIKAS BAHL) 06.05.2024 JUDGE Sailesh

Whether speaking/reasoned : Yes Whether Reportable : No

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